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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(1)(f) in Himachal Pradesh State Commission For Women Act, 1996

(f)entertain complaints and take suo-moto notice of matters relating to,-
(i)deprivation of women's rights ;
(ii)non-implementation of laws enacted to provide protection to women and also to achieve the objective of equality and development ;
(iii)non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships and ensuring welfare and development and providing relief to women, and to take up the issues arising out of such matters with the State Government or appropriate authorities ;